SHASHIKANTSONAJI DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) ADMIT. Heard finally by consent of the learned Counsel for the parties.

(3.) THIS appeal is filed against the order passed by the learned Single Judge in Writ Petition No. 282 of 2001 on 14-8-2001. The learned Single Judge, after hearing the parties, rejected the said Writ Petition filed by the present appellant. Hence the present Letters Patent Appeal.